SAMSON PREMDOSS Vs. BESANT NAGAR CLUB

JUDGEMENT

(1.) The revision has been filed by the plaintiff, aggrieved by the order of dismissal of an interlocutory application for interim relief in I.A.No.1 of 2025 in pending CMA.No.19 of 2025 dtd. 3/7/2025 on the file of the II Additional City Civil Court, Chennai.

(2.) I have heard Mr.Murugendran, learned counsel for Mr.Nagendran Prasad, learned counsel for the petitioner and Mr.Ravichandran Sundaresan, learned counsel for the respondents 1 to 4 & 6.

(3.) The learned counsel for the petitioner, Mr.Murugendran, would state that the plaintiff has questioned the show cause notice dtd. 6/11/2023 issued by the 2 nd defendant as being arbitrary, illegal and void and not binding on the plaintiff and for consequential permanent injunction to restrain the 2 nd defendant from taking any adverse action against the plaintiff either for suspension / expulsion from the 1 st defendant/Club. He would state that the petitioner is a member of the 2 nd defendant/Club and the respondents are the office-bearers. One Nirmal Kumar was prevented from entering the Club, however the petitioner had supported the said Nirmal Kumar, in view of the order of a competent Civil Court granting an injunction favouring the said Nirmal Kumar. However, in a vindictive manner, the office-bearers of the Club had called for an explanation from the petitioner for misconduct.